VINOD R KHOLKAR Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Shri Sonak, appearing for the appellants, Mr. Rivonkar, Government Advocate, appearing for respondent No. 1 and Shri Tamba, appearing for respondent No. 3. Presence of respondent No. 2 is not necessary for disposal of the appeal.

(2.) The appellants are the original petitioners who had preferred the above Writ Petition in this Court challenging an Order dated 1-6-2006 passed by Dy. Director of Panchayats (N) Goa, Panaji, and an Order made by the Director of Panchayats in Appeal No. 18/07. The Orders which were impugned in the Writ Petition were passed under the Goa Panchayats Raj Act, 1994.

(3.) The Dy. Director of Panchayat had passed an Order under Section 66(5) of the said Act at the instance of the respondent No. 3/original appellant.